Supreme Court - Daily Orders
M/S. Srivalli Shipping And Transports ... vs Rashtriya Ispat Nigam Limited (Rinl) on 29 April, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.42 COURT NO.12 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) Nos. 5682-5683/2022
(Arising out of impugned final judgment and order dated 21-09-2021
in IA No. 3/2021 and 29-10-2021 in IA No. 4/2021 passed by the High
Court Of Andhra Pradesh At Amravati)
M/S. SRIVALLI SHIPPING AND TRANSPORTS PVT. LTD. Petitioner(s)
VERSUS
RASHTRIYA ISPAT NIGAM LIMITED (RINL) Respondent(s)
(FOR ADMISSION and I.R. and IA No.47539/2022-ADDITION / DELETION /
MODIFICATION PARTIES )
Date : 29-04-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Pai Amit, AOR
Ms. Shivali Chaudhary, Adv.
Mr. Siddharth Chapalgaonkar, Adv.
Ms. Pankhuri Bhardwaj, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As per the office report, notice on respondent no. 1 is served but no one has appeared on behalf of respondent no.1. Today is the first returnable date. To give one more opportunity to respondent no.1, put up on 09.05.2022.
It will also be open for the learned counsel appearing on behalf of the petitioner to inform the counsel for respondent no.1 though e-mail who was appearing before the High Court in application under Section 37 of the Arbitration Act.
Signature Not Verified Digitally signed by R Natarajan Date: 2022.04.30 (NEETU SACHDEVA) 13:21:53 IST Reason: (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER